KUMAON MANDAL VIKAS NIGAM LTD.,NAINITAL vs. ACIT, CIRCLE- 3, NAINITAL

ITA 4468/DEL/2018Status: DisposedITAT Dehradun24 December 2021AY 2012-133 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal allowed the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2012-13. The assessee later sought to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn due to opting for the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “FRIDAY” : NEW DELHI

Before: SHRI R.K. PANDA & SHRI CHALLA NAGENDRA PRASAD

Hearing: 24.12.2021Pronounced: 24.12.2021

ORDER PER R.K. PANDA, A.M.

This appeal by the Assessee is directed against the order dated 6.03.2018 of the Ld. CIT(A), Haldwani relating to the A.Y. 2012-13.

2 ITA.No.4468Del./2018

The assessee filed an application dated 25.10.2021 seeking permission for withdrawal of the appeal on the ground that assessee has opted for VIVAD SE VISHWAS SCHEME, 2020 and filed Form 4.

In view of the same and in absence of any objection from the side of the Ld. D.R, the request of the assessee seeking for withdrawal of the appeal is allowed.

In the result, appeal of the assessee is dismissed as withdrawn

Order pronounced in the open court at the time of virtual hearing itself i.e., on 24.12.2021.

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